Edakandathil Ali vs State Of Kerala
2024 Latest Caselaw 28401 Ker

Kerala High Court

Edakandathil Ali vs State Of Kerala on 25 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.33557/2024

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                                             2024:KER:71242
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

 WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA,

                                 1946

                        WP(C) NO. 33557 OF 2024

PETITIONERS:

    1      EDAKANDATHIL ALI
           AGED 81 YEARS
           81 YEARS, /O.LATE KUNJAYAMBU, VRINDAVAN ESTATE,
           MES COLLGE PO, MANNARKKAD, PALAKKAD DISTRICT,
           PIN - 678582

    2      MUHAMMED HANEEFA
           AGED 46 YEARS
           S/O.ABDU HAJI, VENGOOR KALATHIL HOUSE,
           ALANELLOOR PO, PALAKKAD, PIN - 678601

    3      SHAMEERA SHERIN.K.P
           AGED 37 YEARS
           W/O.MUHAMMED HANEEFA, VENGOOR KALATHIL HOUSE,
           ALANELLOOR PO, PALAKKAD, PIN - 678601


           BY ADVS. K.MOHANAKANNAN
           A.R.PRAVITHA




RESPONDENT/S:



    1      STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
           REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

    2      THE DISTRICT COLLECTOR
           PALAKKAD CIVIL STATION, PALAKKAD DISTRICT, PIN -
           678001
 W.P.(C).No.33557/2024

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                                                      2024:KER:71242
    3          THE TAHSILDAR(LR)
               OFFICE OF THE TALUK OFFICE, MANNARKKAD, PALAKKAD
               DISTRICT, PIN - 678582

    4          THE VILLAGE OFFICER
               KUMARAMPUTHOOR, PALAKKAD DISTRICT, PIN - 678705

    5          TALUK LAND BOARD
               REPRESENTED BY ITS CHAIRMAN MANNARKKAD,
               PALAKKAD, PIN - 678582


               Smt. Vidya Kuriakose, GP


        THIS    WRIT    PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   25.09.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.33557/2024

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                                                   2024:KER:71242


                            JUDGMENT

It is submitted that the tax has been accepted from

the petitioners. Hence, the prayer in this writ petition has

become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

sd/-

DR. KAUSER EDAPPAGATH JUDGE kp